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Bombay High Court judgments

73,375 judgments · page 1,901 of 3,669

High Courts21 Feb 2006

Chloro Controls (India) Pvt. Ltd. Vs Severn Trent Water Purification Inc., formerly known as Capital Controls Company, Inc. and Capital Controls India Pvt. Ltd. Capital Controls India Pvt. Ltd. Vs Severn Trent Water Purification Inc. and Chloro Controls (India) Pvt. Ltd.

Bombay High Court · (2006) 3 BomCR 119 : (2006) 131 CompCas 501 : (2010) 2 CompLJ 57 : (2006) 71 SCL 396

Arbitration and Conciliation Act, 1996 — Section 9Companies (Amendment) Act, 1913 — Section 153, 397, 41(2), 9Companies Act, 1867 — Section 40
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High Courts21 Feb 2006

Raichand C. Jain Vs Surendra Prasad

Bombay High Court · (2006) BomCR(Cri) 109

Criminal Procedure Code, 1973 (CrPC) — Section 482Foreign Exchange Regulation Act, 1973 — Section 13, 18, 18(1), 18(3), 18AForeign Exchange Regulation Appellate Tribunal Rules — Rule 2(2)
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High Courts21 Feb 2006Allowed

Ank Seals Vs Employees'' State Insurance Corporation and Others

Bombay High Court · (2006) 4 ALLMR 546 : (2006) 111 FLR 268 : (2006) 4 MhLj 796

Constitution of India, 1950 — Article 226, 227Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 17, 2, 8Employees State Insurance Act, 1948 — Section 2(13), 2(17), 2(9), 40, 40(1)
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High Courts16 Feb 2006Allowed

Joaquim Joao Fernandes Vs Nazario Pinto

Bombay High Court · (2007) 4 BC 324 : (2006) 2 BomCR 746 : (2006) 3 RCR(Civil) 57 : (2006) 2 RCR(Rent) 13

Civil Procedure Code, 1908 (CPC) — Section 115, 47Specific Relief Act, 1963 — Section 16
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High Courts16 Feb 2006Allowed

Ranjit Satardekar and Another Vs Joe Mathias and Another

Bombay High Court · (2006) 4 ALLMR 272 : (2006) 4 BomCR 847 : (2006) 3 CivCC 344 : (2006) CriLJ 2237 : (2006) 6 MhLj 430 : (2006) 3 RCR(Civil) 56 : (2006) 3 RCR(Criminal) 140

Constitution of India, 1950 — Article 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 162Evidence Act, 1872 — Section 145, 27
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High Courts15 Feb 2006

Smt. Nirmala Revappa Pathanshetti Vs Shri Mahadev Ramchandra Mali, Shri Vidya Vikas Mandal and Education Officer (Secondary School) Zilla Parishad

Bombay High Court · (2006) 3 BomCR 200 : (2006) 2 MhLj 566

Civil Procedure Code, 1908 (CPC) — Section 100, 2(9)Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 12, 3, 3(1), 3(2), 3(3)
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